Section 3(1) in Multi-State Co-Operative Societies (Privileges, Properties and Funds, Accounts, Audit, Winding Up and Execution of Decrees, Orders and Decisions) Rules, 1985
(1)For the purposes specified in sub-section (1) of section 56-, a copy of any entry in a book of a multi-State co-operative society regularly kept in the course of its business shall be certified-(i)by the Chief Executive of the society or any other member or employee authorised by the bye-laws of the society;(ii)where an order has been passed under section 48-superseding the board and appointing an administrator, by the administrator or any other officer authorised by him; and(iii)where an order has been passed under sub-section (1) of section 80-appointing a liquidator of the multi-State co-operative society, by the liquidator.
